SKODA AUTO VOLKSWAGEN INDIA P. LTD., (EARLIER KNOWN AS: SKODA AUTO INDIA PRIVATE LIMITED,),AURANGABAD vs. PR. COMMISSIONER OF INCOME-TAX -2, AURANGABAD

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ITA 837/PUN/2019Status: PendingITAT Pune06 February 2020AY 2013-142 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. The revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee submitted a letter requesting to withdraw the appeal as they did not wish to press it further.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI D. KARUNAKARA RAO, AM & SHRI LALIET KUMAR, JM

For Appellant: Shri Hetal Sanghadia
For Respondent: Shri Deepak Garg
Hearing: 06.02.2020Pronounced: 06.02.2020

आदेश / ORDER PER LALIET KUMAR, JM :

1.

This appeal preferred by the assessee emanates from the order of the Ld. Pr.CIT-2, Aurangabad, dated 28.03.2019, for the assessment year 2013- 14.

2.

The assessee filed a letter dt.06.02.2020 wherein he submitted that he does not want to press the appeal and requested to withdraw the appeal. Revenue has no objection in assessee’s withdrawing the appeal.

3.

We have heard the Ld.D.R. and perused the material on record. In view of the request of assessee to withdraw the appeal, appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal of assessee is dismissed.

Order pronounced in the open Court on 6th February, 2020.

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